Section 17 in The Biological Diversity Rules, 2004
17. Procedure for seeking approval for transferring results of research
.-(1) Any person desirous of transferring results of research relating to biological resources obtained from India for monetary consideration to foreign nationals, companies and Non-Resident Indians (NRIs), shall make an application to the Authority in the Form II.(2)Every application under sub-rule (1) shall be accompanied by a fee of five thousand rupees in the form of a Bank draft or cheque drawn in favour of the Authority.(3)Every application under sub-rule (1) shall be decided upon by the Authority, as far as possible within a period of three months from the receipt of the same.(4)On being satisfied that the applicant has fulfilled all the requirements, the Authority may grant the approval for transferring the results of research subject to such terms and conditions as it may deem fit to impose in each case.(5)The approval for transfer shall be granted in the form of a written agreement duly signed by an authorised officer of the Authority and the applicant. The form of the agreement shall be such as may be decided by the Authority.(6)The Authority may for reasons to be recorded in writing reject an application if it considers that the application cannot be allowed:Provided that the application shall be rejected unless the applicant has been given a reasonable opportunity of being heard.
